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Delhi HC: Oral Waiver of a Show-Cause Notice is Invalid And Continued Detention of Goods is Unlawful - (26 Nov 2025)

CUSTOMS

Delhi High Court held that the Customs Department cannot lawfully continue detaining or seizing goods when the show-cause notice or personal hearing has only been waived orally, ruling that such oral waivers have no legal validity and render continued detention illegal.

Tags : ORAL WAIVER   SHOW-CAUSE NOTICE   DETENTION  

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